PAWAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRM No.16140 of 2016 Prayer is for preponement of the main case, which is listed for 07.07.2016. Notice of the application. Mr. Kuldip Tiwari, Addl. A.G., Haryana has no objection if the date is preponed and case taken up today itself.

(2.) Application is allowed as prayed for. Ordered to be listed today itself. Main Case Present petition is for grant of regular bail under Section 439 Cr.P.C. on behalf of the petitioner/accused -Pawan Kumar in case FIR No.50 dated 23.01.2015, under Sections 406, 420/34 and 120 -B of the Indian Penal Code, registered with Police Station Ratia, District Fatehabad.

(3.) As per the allegations of the prosecution, the petitioner is a partner in a Firm under the name and style of M/s B.S.Jhuria, who had an agreement with HAFED for custom milling of rice and its delivery to the Food Corporation of India (F.C.I.) for the Season 2013 -2014. On a thorough enquiry, it has been found that the petitioner has misappropriated 5354.034350 quintals of rice worth approximately Rs.2 Crores. Apart from the civil action, the petitioner to discharge his liability is stated to have issued cheques, which were got dishonoured.